341. [ Construction of references. - On and from the date of commencement of the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994, any reference to the municipal board or the Town Area Committee constituted under the United Provinces Town Areas Act, 1914] [Inserted by U.P. Act No. 12 of 1994.] [or the Notified Area Committee constituted under Section 338] [Inserted by U.P Act No. 26 of 1995, Section 51(a).] in any rules, regulations, bye-laws, statutory instruments, or in any other law for time being in force, or in any document or proceedings, shall be construed as reference [to the Municipal Council for the Municipal Board or to the Nagar Panchayat for the Town Area Committee or the Notified Area Committee] [Substituted by U.P. Act No. 26 of 1995, Section 51(6), for the words 'respectively to the Municipal Council or to the Nagar Panchayat'.].
